Arunaben Lalajibhai Patel vs State Of Gujarat
2023 Latest Caselaw 5983 Guj

                                                                                NEUTRAL CITATION




    R/CR.MA/14323/2023                            ORDER DATED: 17/08/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 14323 of 2023

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                         ARUNABEN LALAJIBHAI PATEL
                                   Versus
                             STATE OF GUJARAT
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Appearance:
KRUNAL S MEHTA(9227) for the Applicant(s) No. 1,2,3
MS SWETHA D BHATT(11512) for the Applicant(s) No. 1,2,3
for the Respondent(s) No. 2
MS MONALI BHATT APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                              Date : 17/08/2023

                               ORAL ORDER

In view of the judgment passed by this Court in the case of Iqbal Hasanali Syed Vs. State of Gujarat, reported in 2022 (4) GLR 2680, learned advocate for the applicant seeks permission to withdraw present application with a liberty to file fresh Special Criminal Application.

Permission, as sought for, is granted. Present application stands disposed of as withdrawn with aforesaid liberty.

(SAMIR J. DAVE,J) MISHRA AMIT V.